SHIVARAJU K. R. Vs. M.K.CHETANGOWDA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) This petition is filed under Section 482 of Cr.P.C. seeking to set aside the order passed by the learned Principal Civil Judge (Junior Division) and JMFC, Mandya, in PCR.No.145/2012 dated 31.10.2013.

(3.) The petitioner herein presented a complaint under Section 200 of Cr.P.C. read with Section 138 of Negotiable Instruments Act, 1881 (' the Act for brevity), seeking action against the respondent for the alleged dishonour of cheque issued by the respondent. The said complaint having been presented before the expiry of the period prescribed under Section 138(c) of the Act, the complaint was dismissed as premature. The petitioner carried the matter in Revision before the District and Session Judge, Mandya. When the matter was pending consideration, the petitioner filed a memo for withdrawal reserving liberty to approach the appropriate Court. In view of the said memo, the Revision Petition was dismissed as withdrawn, reserving liberty to the petitioner to approach the appropriate Court as deemed fit.